Section 28 in The Jammu and Kashmir Representation of the People Act, 1957
28. Notifications for election to the Legislative Council.
- For the purpose of constituting the Legislation council under the Constitution in due time, the [Governor] [Substituted for 'Sadar-i-Riyasat' by Jammu and Kashmir Constitution (Sixth Amendment) Act 1965.] shall,-(a)by a notification in the Gazette call upon every local authorities' constituency [****] [Words omitted by Act XXIII of 1963.] and every Panchayats' Constituency to elect in accordance with the provisions of this Act and of the rules and orders made thereunder a member or members before such date as may be appointed in this behalf by the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commissioner'.] and specified in such notification ; and(b)after the names of the members of the Legislative Assembly first constituted under the Constitution have been notified under section 77 call upon such members by another notification in the Gazette to elect members in accordance with the provisions of this Act and of the rules and orders made thereunder before such date as may be appointed in the behalf by the [Election Commission] [Substituted by Act XXVI of 1960 for 'Election Commissioner'.] and specified in such notification.
